- [1. The Council shall consist of the following members:-(a)Chairman, Jharkhand Academic Council.(aa)Vice Chairman, Jharkhand Academic Council.(b)Director, Secondary Education, Ex-officio member.(c)Director, J.C.E.R.T. Ex-officio member.(d)One representative of university nominated by State Govt. of Jharkhand State to be nominated for one year in rotation from each University of the State of Jharkhand.(e)One Headmaster of Secondary School to be nominated by the State Govt.(f)Six persons of Academic repute: at least one from among the scheduled Caste, Scheduled Tribe, Backward Class, Women and the minority to be nominated by the State Govt.(g)One Scholar of Sanskrit possessing at least 15 years teaching or administrative experience to be nominated by the State Govt.(h)One Scholar of Arabic, Persian or Urdu possessing at least 15 years of teaching or administrative experience to be nominated by the State Govt.(i)3 (Three) members of the Jharkhand Legislative Assembly to be nominated by the State Govt.(j)One distinguished and experienced educationist to be nominated by the State Govt.(k)One Principal of (+2) School.](2)(a)The State Government shall nominate for such period not exceeding the term specified in sub-section (4) as it may think fit, not more than three persons to be members of the Council that they, in the opinion of the State Government, possess expert knowledge of examination system.(b)The State Government shall nominate one Chartered Accountant for a period of three years.(3)Subject to the provision of sub-section (2), the term of office of the Chairman and the members other than the ex-officio member, shall be for a period of three years at the pleasure of the Government from the date of the official notification.(4)A person who holds office as Chairman or Member shall, on the expiration of his term of office, shall be eligible for reappointment to that" office for next three years, subject to maximum of two terms of office.[Provided that any nominated members shallbe deemed to vacate office with effect from the date on which he ceases to be a member of the category from which he was nominated.Provided that the term of office of nominated members under section 4, from legislative Assembly shall be till their membership in the legislature or three years whichever is earlier.Provided that Any casual vacancy in the membership of the Council by reasons of death, resignation or otherwise shall be filled by the member of the same category or Body due to whose death, resignation otherwise the vacancy has occurred and the person so nominated shall be a member for the remaining duration of the term.] [Added by Act No. 02 of 2007.]
